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[Cites 0, Cited by 2] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(4) in Kerala Cooperative Societies Act, 1969

(4)[ It shall be the duty of the managing committee cause to audit the accounts of every society at least once in every year:Provided that the accounts of every society shall be audited within six months of the close of the financial year to which such accounts relate.